Section 2 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"affiliated college" means any college or institution, situate within the University area and affiliated to the University and providing courses of study in medical science for admission to the examinations for degree, diplomas and other academic distinctions of the University and includes a college deemed to be affiliated to the University under this Act and includes an autonomous college;(b)"approved institution" means any hospital, centre or other institution situated in the University area which-(i)is approved by the University; and(ii)provides training for admission to the examinations for degrees, diplomas and other academic distinctions of the University;(c)"autonomous college" means any college designated as an autonomous college by or under the statutes;(d)"college" means any college or any institution maintained by, or affiliated to the University and providing courses of study or training in medical science for admission to the examinations for degrees, diplomas and other academic distinctions of the University;(e)"Dental Council of India" means, the Dental Council of India constituted under section 3 of the Dentists Act, 1948 (Central Act 16 of 1948);(f)"Government" means the State Government;(g)"hostel" means a unit of residence for the students maintained or recognised by the University in accordance with the provisions of this Act;(h)"institution" means any hospital, centre or other institution providing training for admission to the examinations for degree, diplomas and other academic distinctions of the University;(i)"Medical Council of India" means the Medical Council of India constituted under section 3 of the Indian Medical Council Act, 1956 (Central Act 102 of 1956);(j)"notified date" means the date specified in the notification issued under sub-section (4) of section 1;(k)"Nursing Council of India" means the Nursing Council of India constituted under section 3 of the Indian Nursing Council Act, 1947 (Central Act 48 of 1947);(l)"Pharmacy Council of India" means the Pharmacy Council of India constituted under section 3 of the Pharmacy Act, 1948 (Central Act 8 of 1948);(m)"prescribed" means prescribed by this Act or the statutes, ordinances or regulations;(n)"Principal" or "Dean" means the head of a college, or college and hospital;(o)"statutes", "ordinances" and "regulations" mean, respectively, the statutes, ordinances and regulations of the University made or continued in force under this Act;(p)"teachers" mean such Lecturers, Readers, Assistant Professors, Associate Professors, Professors and other persons giving instruction in the University including the University Laboratories, in affiliated colleges or approved institutions and Librarian as may be declared by the statutes to be teachers;(q)[ "University" means the Tamil Nadu Dr. M.G.R. Medical University, [Chennai] [Substituted by section 3 of the Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990. Previously substituted by section 3 of Act 50 of 1987 with effect from 24.9.87.]];(r)"University area" means the area to which this Act extends under sub-section (2) of section 1 excluding the Annamalai Nagar as defined in clause (a) of section 2 of the Annamalai University Act, 1928 (Tamil Nadu Act I of 1929);(s)"University college" means a college maintained by the University, whether instituted by it or not, and which provides courses of study or training, leading to a degree, diploma or other academic distinctions of the University;(t)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(u)"University Laboratory" means a laboratory maintained by the University, whether instituted by it or not, which is intended to carry on research work;(v)"University Lecturer" , "University Reader" "University Professor" or "University Teacher" means Lecturer, Reader, Professor or Teacher, respectively, appointed by the University;(w)"University Library" means a library maintained by the University, whether instituted by it or not.
